Delhi High Court - Orders
Sh Devender Kumar Wadhwa vs Govt Of Nct Of Delhi on 20 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5629/2022
SH DEVENDER KUMAR WADHWA ..... Petitioner
Through: None
versus
GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Anupam Srivastava, ASC with
Mr. Ujjwal Malhotra, Adv. for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.09.2022 CM APPL. 41562/2022 (Modification of order dated 04.04.2022) The Court bears in mind the fact that while disposing of the writ petition it had clearly observed that the CCRA would consider disposing of the pending revision with expedition and without granting any unnecessary adjournments to respective parties.
In that view of the matter no cause arises for framing any further peremptory directions.
The application shall stand disposed of.
YASHWANT VARMA, J.
SEPTEMBER 20, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:23.09.2022 17:38:38